UMA SHANKAR Vs. NUTTAN VIJAI

JUDGEMENT

(1.) PURSUANT to order dated 26.05.2014, matter was reheard. The Court on 22.04.2014 had heard arguments and reserved judgment. Although arguments were advanced on substantial questions of law as framed on 25.02.2004, but due to sheer inadvertence, wrong substantial questions of law were recorded in order dated 22.04.2014. This position is not disputed by Sri Vishnu Sahai, learned counsel for appellant.

(2.) ACCORDINGLY , order dated 22.04.2014 shall stand deleted and the same shall stand substituted by substantial questions of law framed on 25.02.2004.

(3.) SRI Shakeel Ahmad, Review Officer of the Section concerned states that pursuant to order dated 28.05.2004, he orally intimated Sri Harish Narain Sharma, learned counsel for respondent of the order of the Court, yet no one is present on behalf of respondents.